Rajasthan High Court - Jaipur
Imran Hussain vs State Of Rajasthan Through Pp on 13 April, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail No. 3982/2018
Imran Hussain S/o Iqbal Hussain B/c Musalman, R/o Nainwa
Road, Bundi, District Bundi, Raj.
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr.Rajneesh Gupta For Respondent(s) : Mr.R.R.Singh Rathore,PP For Complainant Mr.Sudarshan Kumar Laddha HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 13/04/2018
1. Petitioner has filed this bail application under Section 438 of Cr.P.C.
2. F.I.R. No.541/2017 was registered at Police Station Kotwali, Bundi, District Bundi for offence under Sections 420, 406, 467, 468 & 120-B I.P.C.
3. No case for grant of anticipatory bail is made out as the petitioner has given a cheque and at the same time he has informed the bank that he has lost the cheque-book as a result the bank has returned the cheque of the complainant with a remark "Cheque Destroyed".
4. The anticipatory bail application is rejected.
(PANKAJ BHANDARI),J Teekam/20